Citation : 2026 Latest Caselaw 5216 Bom
Judgement Date : 18 May, 2026
11. IAL 16286-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.16286 OF 2026
IN
ARBITRATION APPLICATION NO.2 OF 2026
Shamim Mohd. Rafiq Nagani nee )
Shamima Kamruddin Momin )... Applicant
In the matter between :
Salima Zafar Alam Taji & Ors. ).. Org. Applicants
Versus
Ashirwad Build Home Pvt. Ltd. )... Respondent
-----
Mr. Rajiv Singh i/b Mr. Anil Shete for the Applicant in Interim
Application (L) No.16286 of 2026.
Mr. Pratik Irpatgire (through V.C.) for Orig. Applicants.
Mr. Prathmesh Seth and Mr. Hitesh Kalbate for Respondent.
-----
CORAM : SANDESH D. PATIL, J.
DATE : 18th MAY 2026 (VACATION COURT)
P.C. :
1) The present Application is moved by the Applicant in
Arbitration Application No.2 of 2026, seeking to allow the impleadment
of the Applicant as party to the proceedings and to stay execution of
directions dated 27th April 2026, pending the adjudication of the
11. IAL 16286-2026.doc
Applicant's right. The interim order was passed after hearing the
parties, who were present before the Court. The Applicant states that
he was not a party.
2) In this premise, the Interim Application requires to be heard
before the Regular Court.
3) Removed from the Board. Place before the Regular Court.
4) Liberty to mention in case of urgency.
(SANDESH D. PATIL, J.)
RAJESH by RAJESH
VASANT CHITTEWAN
CHITTEWAN Date: 2026.05.19
11:02:39 +0530
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!